Section 39 in The Maharashtra Chit Funds Act, 1974
39. Inspection of chit books and records.
(1)The Registrar or any officer authorised by the Director in this behalf may inspect the chit books and all records after giving due notice in writing to the Foreman.(2)Every Foreman shall be bound to produce the chit books and records before the Registrar or the officer authorised under sub-section (1) of this section at the time and place mentioned in the notice and shall furnish such information to him as he may require :Provided that, such inspection may be made at the premises of the Foreman if he pays in advance such fees as may be prescribed for the inspection :Provided further that, if the Foreman is a banking company as defined in the Banking Regulation Act, 1949, such inspection shall be made only at the premises of the company and only on a working day, and the Foreman shall pay such fees as may be prescribed for the inspection.
